Jawahar Lal Nehru Junior High ... vs Seth Parmanand Trust And2 Others
2016 Latest Caselaw 2694 ALL

Citation : 2016 Latest Caselaw 2694 ALL
Judgement Date : 17 May, 2016

Allahabad High Court

Jawahar Lal Nehru Junior High ... vs Seth Parmanand Trust And2 Others on 17 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 375 of 2016
 

 
Appellant :- Jawahar Lal Nehru Junior High School
 
Respondent :- Seth Parmanand Trust And2 Others
 
Counsel for Appellant :- M.N. Singh,Mahesh Narain Singh
 
Counsel for Respondent :- Swapnil Kumar
 

 
Hon'ble Pramod Kumar Srivastava,J.

Heard learned counsel for the parties.

The case is adjourned on the request of learned counsel for the appellant.

List this case in the 3rd week of August, 2016 for hearing on the point of admission of second appeal.

It is made clear that neither this appeal has been admitted nor any interim/stay order has been passed in it and the appellant shall not get any advantage during pendency of this appeal.

Order Date :- 17.5.2016

Sanjeev

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